Madhu Kanwar vs State Of Rajasthan
2021 Latest Caselaw 7527 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Misc(Pet.) No. 638/2021

Smt. Madhu Kanwar & Anr.

----Petitioners Versus State Of Rajasthan & Ors.

----Respondents

For Petitioner(s) : Mr. Ramdeen Choudhary, Adv. For Respondent(s) : Mr. Mool Singh Bhati, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

17/03/2021 The matter comes up on an application for correction in the order dated 05.02.2021 passed by this Court.

Counsel for the petitioners submits that inadvertently in the cause title the respondent No.2 has wrongly been mentioned as "SHO, Marwar Junction, District Pali" instead of "SHO, City Kotwali, District Pali". Counsel submits that due to the aforesaid inadvertent mistake in the cause title, this Court in its order dated 05.02.2021 issued direction to the SHO, Police Station Marwar Junction, District Pali whereas the direction was to be issued to "SHO, Police Station City Kotwali, District Pali". Counsel submits that amended cause title has been filed and the same be taken on record. Counsel prays that necessary correction be made in the order dated 05.02.2021, passed by this Court.

Amended cause title is taken on record. In view of above submissions made and for reasons stated in the application, the application is allowed. It is ordered that in the order dated 05.02.2021, the words "SHO, Police Station Marwar Junction, District Pali" be read as "SHO, Police Station City Kotwali, District Pali". To that limited extent, the order dated 05.02.2021 stands modified/corrected

(MANOJ KUMAR GARG),J 148-MS/-

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